Delhi High Court - Orders
Sh Anuj Jain & Ors vs Sangita Jain & Ors on 3 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~S-84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 11/2022 & CM APPLs.3493-3495/2022
SH ANUJ JAIN & ORS. ..... Appellants
Through: Mr.Mukul Talwar, Sr.Advocate with
Mr.Aman Bhalla and Mr.Aman
Tehlan, Advocates.
versus
SANGITA JAIN & ORS. ..... Respondents
Through: Mr.Arvind Kumar Gupta, Advocate
with Ms.Nitika Mangla, Mr.Anurag
Mangla and Ms.Rishi Bhardwaj
Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 03.02.2022 The appeal has been heard by way of video conferencing. After some arguments, learned senior counsel for the appellant wishes to withdraw the present appeal and applications with liberty to raise all grounds urged in the present appeal before the learned Single Judge.
With the aforesaid liberty, the present appeal and pending applications are disposed of.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 3, 2022 TS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:04.02.2022 22:00:50